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[Cites 0, Cited by 2] [Section 45D] [Entire Act]

Union of India - Subsection

Section 45D(5) in Banking Companies Act, 1949

(5)Every such order shall, subject to the provisions for appeal, be final and binding for all purposes as between the banking company on the one hand and the person against whom the order is passed and all persons claiming through or under him on the other hand, and shall be deemed to be a decree in a suit.